YOUSAF.R.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, impugning the proceedings of the Additional Tahsildar, has approached this Court. The petitioner claims that he is a street vendor and he is entitled for protection of livelihood under the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 (for short, the 'Act').

(2.) In the counter affidavit filed by the second respondent, it is stated that the petitioner is not a street vendor included in the list prepared for rehabilitation.

(3.) In the counter affidavit filed by the fourth respondent, it is stated that the petitioner is occupying highway puramboke and encroached into the highway land.